R Banumathi, J. - (1.) Leave granted.
(2.) This appeal arises out of judgment and order dated 12th September, 2018 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.23774 of 2018 in and by which the High Court affirmed the order of the Sessions Judge setting aside the order of framing of charge against respondents no.2 and 3 under Sections 406 and 498-A I.P.C.
(3.) The case of the appellant is that her marriage was solemnized with Rajesh Kumar, son of the second respondent- Kamla Devi on 27th February, 2009 and it was a love marriage. According to the appellant, after her marriage she was living with her parents and thereafter with the consent of the family members of her husband-Rajesh Kumar their marriage was solemnized on 22nd September, 2010 in Hotel Residency. Out of their wedlock a boy child was born on 5th December, 2010. According to the appellant, at the time of her marriage on 22nd September, 2010 she and her husband-Rajesh Kumar were given gold ornaments and other household articles. The appellant alleged that when she was staying with her husband along with her mother-in-law (second respondent) and Jethani (third respondent) they were harassing her, demanding for more dowry and gold ornaments. The appellant has alleged that private respondents have induced them to transfer a booth shop held by the appellant's father as a power of attorney holder of one Suresh Singh. After the death of her father, the appellant requested her brother-Devansh Sobti and accordingly Suresh Singh transferred the said booth shop to sisters of her husband-Rajesh Kumar, namely, Bharti and Meena. The appellant filed a complainant before SSP, Chandigarh, based on which FIR NO.91 dated 15th March, 2014 was registered. After completion of investigation, chargesheet was filed against Rajesh Kumar, husband of the appellant, and respondents no.2 and 3. On 11th May, 2015 charges were framed against the respondents for the offence under Sections 406 and 498-A and the respondents pleaded not guilty and claimed trial.;